(10)[ "conveyance" includes- [Substituted by Act No. XII of 2011, dated 25th April, 2011.](i)a conveyance on sale;(ii)every decree or final order of any civil court or revenue authority;(iii)every order made by the High Court/ Tribunal under section 394 of the Companies Act, 1956 (Central Act) in respect of the amalgamation or reconstruction of companies;(iv)every order made by the Reserve Bank of India under section 44A of the Banking Regulation Act, 1949 in respect of amalgamation or reconstruction of Banking Companies; and(v)any other instrument,by which property, whether movable or immovable, or any estate or interest in any property is transferred to, or vested in, any other person inter vivos and which is not specifically provided for by Schedule-I;][(10-A) "Deputy Commissioner of Stamps" means an officer appointed by the Government as Deputy Commissioner of Stamps.] [Inserted by Act III of 2006, w.e.f. 6.1.2006.]
